M PHILOMIN RAJ Vs. DISTRICT COLLECTOR, THOOTHUKUDI DISTRICT

JUDGEMENT

(1.) The writ petitioner challenges the proceedings bearing No.A.3/13740/14 dated 10.07.2017 issued by the second respondent herein. What is impugned is not a final order. It is only a notice issued under Section 7 of the Tamil Nadu Land Encroachment Act, 1905. When this Court expressed its view that the writ petition has been prematurely instituted, the learned counsel for the petitioner pointed out that the impugned proceedings have been issued pursuant to the order dated 07.12.2016 made in W.P.(MD) No.743 of 2010.

(2.) It is seen that the said writ petition was filed by Tuticorin Circle Washermen Union. According to the averments set out in the affidavit filed in support of the said writ petition, 8.55 acres in S.No.223/1,Mappillaiyoorani village, Thalamuthu Nagar, Tuticorin District was assigned in favour of a particular community and that the said survey number was subsequently subdivided as S.Nos.223/3 and 223/6. Since the said assigned lands had been encroached, request was made for removing the encroachments. Since it was not acted upon, the said writ petition came to be filed and by order dated 07.12.2016, this Court gave a direction for removal of the encroachments. Admittedly, the writ petitioner herein was not made a party to the said writ proceedings.

(3.) The petitioner is said to have put up a pucca construction after getting building plan permission from the local panchayat as early as on 08.09.1998. There is a decree of the civil Court in O.S.No.481 of 2008 on the file of the Principal District Munsif, Tuticorin operating in favour of the writ petitioner. The apprehension of the writ petitioner is that his explanation in response to the impugned show cause notice would not be considered and that an order for eviction would be straightaway passed in purported compliance of the order made in W.P.(MD) No.743 of 2010 dated 07.02.2016.